Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Punjab - Subsection Section 7(2) in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992 (2)The period of interruption not condoned by the Managing Committee shall under no circumstances be reckoned as qualifying service for retirement benefits.
